Section 6 in Uttarakhand Protection of Cow Progeny Act, 2007
6. Regulation of transport of Cow progeny.
(1)No person shall transport of offer for transport or cause to be transported any such cow progeny, the slaughter whereof is punishable under this Act, from any place within the State to any place outside the State except under a permit, issued by an officer authorized and notified by the State Government in this behalf and in accordance with the terms and conditions of such permit.(2)Competent Authority shall issue the permit on payment of a fee of rupees 500 for every cow progeny under sub-section (1) after satisfying himself of the compliance of the provision of sub-section (3).(3)Permission may be granted only for rearing, protection and promotion of cow progeny under sub-section (1).(4)The form of permit and application thereof and the procedure for disposal of such application shall be such as may be prescribed by the State Government.(5)The State Government or any Competent Authority authorized by it, for the purpose of satisfying itself, as to the legality or propriety of the action taken under this section, may call for and examine the record of any case and pass such order thereon as he may deem fit.
